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[Cites 0, Cited by 0] [Section 257(1)] [Section 257] [Entire Act]

State of Haryana - Subsection

Section 257(1)(n) in The Haryana Municipal Act, 1973

(n)as to the conditions on which property may be acquired by the committee or on which property vested in the committee may be transferred by sale, mortgage, leave, exchange or otherwise;